AJRUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 CrPC seeking bail.

(2.) Para 12 of the bail petition and status report mentions the following criminal history:

(3.) It is for the first time that the petitioner has approached this Court for anticipatory bail.